Section 11(6) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(6)If it is considered necessary or expedient in the interest of protection of the Designated Area, the Deputy Commissioner may take every effort to remove and rehabilitate elsewhere the land owner residing within the Designated area in accordance with provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
